(3)in the case of rectified spirit-(i)to a chemist or druggist requiring such spirit for the manufacture of drugs, medicines or chemicals, and holding a permit from the Collector to obtain such spirit from the distillery or warehouse ; or(ii)to a chemist or druggist licensed to sell such spirit by retail for medicinal, industrial, or scientific purposes and holding a permit from the Collector to obtain such spirit from the distillery or warehouse; or(iii)to a person holding a licence for compounding and blending foreign liquor.
